USHA RANI Vs. OM PARKASH SHARMA

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 4.12.1991 passed by the Motor Accidents Claims Tribunal, Faridabad (for short 'the Tribunal') vide which compensation to the tune of Rs. 6,19,200 was given to the claimants on account of the death of Kishori Lal Verma.

(2.) Kishori Lal Verma, aged about 51 years and was employed with the Punjab National Bank, New Delhi, was knocked down by truck bearing registration No. HRW 2996, while he was walking on foot, near Ajronda Chowk, Faridabad, at about 11.30 p.m. on 28.4.1991. He succumbed to the injuries there and then. He left behind his widow, three major sons and one minor daughter, who filed the present claim petition. The Tribunal held Om Parkash Sharma, the respondent No. 1, driver of the truck, responsible for causing the fatal accident and awarded Rs. 6,19,200 as compensation to the claimants. Now the claimants have filed the present appeal, wherein a prayer for enhancement of the compensation has been made.

(3.) I have heard the learned counsel for the parties and have gone through the evidence adduced on record.